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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(3) in The M.P. Legislative Assembly Members (Free Transit by Railway) Rules, 1978

(3)The booking clerk shall personally remove from the coupon book the number of coupons necessary for the journey. Before removing the coupons, the booking clerk may ask the holder of the coupon book to show his identity card and to write his or her signature on a piece of paper for the purpose of comparing it with the signature in the coupon book. Where coupons, in excess of those actually required, are detached from a coupon book by a booking clerk, a suitable remark such as "Wrongly detached" shall be made by the booking clerk on the back of the detached coupons the loose coupons with the remark so made shall be accepted when presented for the issue of a ticket, provided the coupon book from which the coupons have been detached, is produced and the period of availability of the said coupon book has not expired.